Kerala High Court
Rayees M vs State Of Kerala on 20 December, 2024
Author: V.G.Arun
Bench: V.G.Arun
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
Friday, the 20th day of December 2024 / 29th Agrahayana, 1946
CRL.MC NO. 10935 OF 2024
CC 1332/2023 OF JUDICIAL MAGISTRATE OF FIRST CLASS, NADAPURAM, KOZHIKODE
PETITIONER/ACCUSED:
1. RAYEES M,AGED 26 YEARS,MADATHIL HOUSE, VILATHAPURAM, PURAMERI,
KUNIGAD, KOZHIKODE, PIN - 673503
2. RAFEEQ AZHAR, AGED 35 YEARS,MADATHIL HOUSE, VILATHAPURAM, PURAMERI,
KUNIGAD, KOZHIKODE, PIN - 673503
RESPONDENTS:
1. STATE OF KERALA,REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, PIN - 682031
2. COMMISSIONER OF FOOD SAFTEY, THYCAUD, THIRUVANANTHAPURAM, KERALA,
PIN - 695014
3. FOOD SAFETY OFFICER, NADAPURAM CIRCLE, VANITHA VYAVASAYA KENDRAM
BUILDING, NEAR MUNICIPALITY PARK, EDODI, VADAKARA, PIN - 673101
This Criminal Misc. case coming on for orders, upon persuing the
petition and upon hearing the arguments of M/S.UMMUL FIDA, C.IJLAL,
P.PARVATHY, MAJID MUHAMMED K., MOHAMMED NIYAS & ANANDU R, Advocates for
the petitioners and of PUBLIC PROSECUTOR for R1, the court passed the
following:
V.G.ARUN., J.
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Crl.M.C NO.10935 of 2024
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Dated this the 20th day of December, 2024
O R D E R
Admit. Learned Public Prosecutor takes notice for the respondents.
The only reason for the Commissioner of Food Safety, condoning the delay in filing the complaint is the insufficiency of man power stated by the complainant, which, according to this Court, is not a valid reason.
There shall hence be an interim stay of further proceedings in C.C No.1332 of 2023 on the Judicial First Class Magistrate Court I, Nadapuram for two months.
Post on 18.2.2025.
Sd/-
V.G.ARUN JUDGE Sru